K.J.SAHADEVARAJA Vs. V.P.RAJULA

JUDGEMENT

(1.) This petition has been filed to set aside the order passed in I.A.No. 44 of 2020 in O.S.No.482 of 2004 dtd. 1/11/2022, on the file of the learned District Munsif, Rajapalayam.

(2.) The petitioner is aggrieved by the impugned order, dtd. 1/11/2022 passed in I.A.No.44 of 2020 in O.S.No.482 of 2004. By the impugned order, dtd. 1/11/2022, the learned District Munsif Court, Rajapalayam has allowed I.A.No.44 of 2020 filed by the respondent. Therefore, the suit stands restored to the file of the said Court.

(3.) The petitioner is the defendant in O.S.No.482 of 2004 before the District Munsif Court, Rajapalayam. The respondent/plaintiff had filed the suit in O.S.No.482 of 2004 before the District Munsif Court, Rajapalayam to recover a sum of Rs.68,692.00 for the petitioner. The suit was dismissed for default on 6/2/2006. Therefore, I.A.No.44 of 2020 was filed by the respondent under Order 9 Rule 9 of C.P.C to restore the suit.